M TATABAI Vs. B KRISHNAMURTHY AND OTHERS

JUDGEMENT

(1.) THIS revision has been filed against the judgment of the VII Additional Sessions Judge, Chennai, acquitting the accused, respondents 1 to 3, in S.C.No. 449 of 2000 of offences under Section 498 -A and 304 -B, IPC.

(2.) THE case is one that arises on a police report and the State having not filed any appeal against acquittal, but it is only a private party which has done so, it may not be necessary for me to go into the facts of the case in detail. In such circumstances, the power of this Court sitting in revisionary jurisdiction is limited only to the extent of seeing whether there is any flagrant violation of law or material evidence having been overlooked, as often said by the Supreme Court.

(3.) IN the light of the above said proposition, it would suffice to state the prosecution case in brief as follows: -